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Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : Sir/Madam,
You are suggested to give one well drafted representation to the department of education and ministry of HRD regarding such irregularities and ask for genuine consideration of your prayers and work ethically. Wait for one month and then file RTI for knowing disposal of your application. if the things are not done as required, you may approach Hon'ble High court with the prayers of writ and direction to the concerned department/ministry.
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : Issue a Legal Notice through a local Lawyer and File a Writ Petition through an Expert Labour Employment and Service Lawyer of your Jurisdiction.Your School Management has not followed the procedure under the provisions of Act and claim benefits as per the provisions of your contract,You have to claim separately under the various provisions of Act .I am expert can issue legal notice and Local Lawyer of jurisdiction can file a Writ petition.
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : Issue a Legal Notice through a local Lawyer and File a Writ Petition through an Expert Labour Employment and Service Lawyer of your Jurisdiction.Your School Management has not followed the procedure under the provisions of Act and claim benefits as per the provisions of your contract,You have to claim separately under the various provisions of Act .I am expert can issue legal notice and Local Lawyer of jurisdiction can file a Writ petition.
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : Accords with law you have remedies in this situation which you can get it by litigation.
To know in detail you can contact with me e getting my information from the site.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Shailesh Kumar
Doranda , Ranchi
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : Hi,
Going through your description, it is advised to kindly refer to the guidelines of the respective dept. regarding the issued your raised before me, since each govt. dept have clear guidelines upon such matters and i'm sure, you will find way of your problems.
Rest I'm here for your further assistance.
Thanks.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : File a complaint before labour commissioner and you can file a recovery suit also
If amount is more involved than file writ
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : From your query it appears that your job was purely on the contractual basis. Further details are required for better assistance. Get me back at mr.attorney@rediffmail.com, 9454600031.
Ashutosh Yadav
Burari , North Delhi
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : You have to approach the Honble high court by way of writ petition.
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : After lockdown you may contact me at nine eight triple five 01010
Manoj Kumar, Advocate
Supreme Court , Central Delhi
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Answer By Lawyer : For late salary payment you may complain to labour office but only if you are covered the definition as an Employee under payment of wages Act. Contract labour employed by any factory or establishment if the employment in which they are engaged is otherwise covered by the Payment of Wages Act.
